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Judgment
5 paragraphs · 91 wordsMeenakshi Madan Rai, J
The matter has been returned from Meditation unsettled.
It is submitted by Learned Government Advocate for the State-Respondents that the matter could not be settled on account of paucity of time and due to transfer of Officers in the concerned Government Departments. That, his instructions are that the State-Respondents are willing to pay the land acquisition amount however the amount is yet to be computed for which some time is required.
Let the State-Respondents take steps within four weeks’ from today.
List the matter accordingly on 17-03-2023.